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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(4)(a) in The Bihar Apartment Ownership Act, 2006

(a)enabling the Board to retain areas of the building for commercial purpose and to grant lease of the areas so retained, and to apply the proceeds of such lease for the reduction of the Common expenses for maintaining the building, Common areas and facilities, and if any surplus is left after meeting such expenses, to distribute such surplus to the Apartment owners as income;